Action Committee Unaided ... vs Honble Lt.Governor & Ors.
2014 Latest Caselaw 5512 Del

R-2 & R-3
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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+   W.P.(C) 177/2014

    ACTION COMMITTEE UNAIDED
    RECOGNIZED PRIVATE SCHOOLS          ..... Petitioner
                    Through Mr. Rakesh Khanna, Senior Advocate
                            with Mr. Kamal Gupta, Advocate.
             versus

    HONBLE LT.GOVERNOR & ORS.                  ..... Respondents
                  Through  Mr. V.K.Tandon, Advocate with
                           Mr. Yogesh Saini, Advocate for Govt. of
                           NCT of Delhi.
                           Mr. Anurag Ahluwalia, CGSC with
                           Mr. Prashant Ghai and Mr. Amrit Singh,
                           Advocate for UOI.
                           Ms. Nisha Tomar, Advocate for Mr.
                           Ashok Agarwal, Advocate for
                           respondent No.3.
             AND

+   W.P.(C) 202/2014 & CM APPL.1684/2014

    FORUM FOR PROMOTION OF
    QUALITY EDUCATION FOR ALL                 ....Petitioner
                    Through Mr. Vedanta Varma, Advocate
             versus

    LT. GOVERNOR OF DELHI & ORS.          ..... Respondents
                  Through    Mr. V.K.Tandon, Advocate with
                             Mr. Yogesh Saini, Advocate for Govt. of
                             NCT of Delhi.
                             Mr. Anurag Ahluwalia, CGSC with
                             Mr. Prashant Ghai and Mr. Amrit Singh,
                             Advocate for UOI.
                             Ms. Nisha Tomar, Advocate for Mr.
                             Ashok Agarwal, Advocate for
                             respondent No.3.
        CORAM:
       HON'BLE MR. JUSTICE MANMOHAN

                      ORDER

%                     05.11.2014
       Arguments heard.
       Judgment reserved.

This Court directs that respondents shall not issue any fresh Notification with regard to Nursery admissions till the judgment is pronounced because if any fresh Notification is issued today by the respondents, it would not only render the present writ petitions infructuous, but also render the entire exercise of hearing these matters at length futile.

It is also pertinent to mention that that the impugned Notifications issued last year with regard to Nursery Admissions were dated 18th December and 27th December, 2013. This Court intends to pronounce the judgment on or before 08 th December, 2014 and is therefore, of the view that the aforesaid direction would not prejudice either of the parties.

MANMOHAN, J NOVEMBER 05, 2014 js